COMMISSIONER OF INCOME TAX DEL vs. M/S A.R.CHADHA & CO. INDIA P.

$~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 30. +

ITA 439/2005

COMMISSIONER OF INCOME TAX

..... Appellant Through: Mr. Dileep Shivpuri, Senior Standing counsel.

versus

A.R. CHADHA & CO. INDIA PVT. LTD. ..... Respondent Through: Mr. Arunav Kumar and Mr. V.P. Gupta, Advocates.

CORAM: JUSTICE S. MURALIDHAR JUSTICE VIBHU BAKHRU

O R D E R %

28.01.2016 1. Upon being mentioned, the matter is taken on board. 2. Learned counsel for the Revenue points out that the tax effect is less than Rs.20 lakhs. He states that in view of Circular No. 21/2015 dated 10th December 2015 issued by the Central Board of Direct Taxes, he does not press this appeal. 3. The appeal is dismissed as not pressed. 4. The date already fixed, if any, stands cancelled.

S.MURALIDHAR, J

VIBHU BAKHRU, J JANUARY 28, 2016/dn